Report No. 60
6.17. to 6.20. Section 6B (new)-Reference to Acts etc. with title amended.-
We propose a new section to provide that where the title of any Central Act or Regulation is amended, then reference to that Central Act or Regulation by its old title, in any other enactment Act or Statutory instrument, shall be construed as references to it with its new title. The utility of such a provision is obvious.
The new section should be as follows:-
Section 6B (New)
"6B. Reference to Act etc. with short title amended.-Where the short title of any enactment, being a Central Act or Regulation, is amended, then, references to that Central Act or Regulation by its old title in any other enactment or any statutory instrument shall, unless a different intention appears, be construed as reference to it with its new title."
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